BANKAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) Appellants call in question legality of the judgment rendered by a learned single Judge of the Bombay High Court, Aurangabad Bench. The appellants who are described as A-1 and A-2 (hereinafter referred to as the accused) had questioned correctness of their conviction as recorded by the learned Judicial Magistrate, Ist Class, Osmanabad for offences punishable under Sections 325 and 326 read with Section 34 of the Indian Penal Code, 1860 (in short the IPC).

(3.) For offence relatable to Section 326 read with Section 34, I.P.C. each of A-1 to A-3 was sentenced by the learned trial Judge to undergo imprisonment for one year and pay a fine of Rs. 500/- with default stipulation. But looking to the age of A-4, he was sentenced to imprisonment for one month and pay a fine of Rs. 500/- with default stipulation. No separate sentence was passed for the offence punishable under Section 325 read with Section 34, I.P.C.